- (1.) Leave granted.
(2.) Heard learned counsel for the parties finally at this stage.
(3.) The appellant was appointed as a Civil Judge vide G.O.MS. No. 1517, Home Department dated 16.11.1999. After necessary training, he was posted as District Munsif, Pollachi, on 10.12.1999. Mr. MS Senthil Kumar, Advocate lodged a complaint dated 21.04.2004 against the appellant when he was posted as District Munsif-cum-Judicial Magistrate, Kattumannarkoil. The Registrar, Vigilance of the High Court submitted his report to the Administrative Committee of the High Court. The Administrative Committee framed six charges against the appellant pursuant to the report submitted by the said Registrar under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. The Principal District Judge, Cuddalore was appointed as Inquiry Officer by the Administrative Committee. The Inquiry Officer held charge nos. 1 and 3 as proved and charge nos. 2 and 4 to 6 as not proved. Show cause notice was issued to the appellant. The Administrative Committee considered the explanation offered by the appellant but the same was not found to be acceptable and imposed the punishment of removal from service on the appellant.;